(1.) HEARD Mr. N. Dutta, learned Sr. Counsel asisted by Miss. A. Dutta, learned counsel for the appellants as well as Mr. P. C. Gayon, learned P. P. , Assam.
(2.) THIS appeal has been carried from the judgment and order dated 27-7-2007 passed by the learned Sessions Judge, Barpeta in sessions Case No. 122/2006 by which both the accused appellants were convicted under Section 302 of the Indian Penal Code (for short 'the IPC') and accordingly, they were sentenced to undergo imprisonment for life with a fine of Rs. 2000/- each and in default to undergo imprisonment for 2 months under Section 302, IPC and further rigorous imprionment for 3 years with a fine of Rs. 2000/- each and in default to undergo rigorous imprionment for 2 months under section 201, IPC for committing the offence of murder.
(3.) BEFORE delving upon the details of the challenge to such conviction and sentence so handed down by the learned Judge to the accused/appellants, it would be convenient to notice the facts of the case in a nutshell.
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